Madras High Court
Dunlop India Ltd vs The Presiding Officer on 27 June, 2018
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 27.06.2018 CORAM THE HONOURABLE MR.JUSTICE M.DHANDAPANI W.P.No.45487 of 2006 And M.P.No.1 of 2006 Dunlop India Ltd., Represented by its President Chennai Operations, M.T.H Road, Ambattur, Chennai 600 053. ... Petitioner Vs. 1.The Presiding Officer, II Additional Labour Court, Chennai. 2.D.Kumar 3.M.Kannan 4.P.Sundaram 5.S.Raja 6.P.Dilli 7.M.Swami 8.V.Velmoorthy 9.E.Nagaraj 10.C.Rajamani 11.A.Paramanandan 12.E.Venkatesan 13.V.Shanmugham 14.P.G.John 15.M.Raja 16.B.Shankar 17.J.Allen Robert 18.R.Velankanni 19.S.Dass 20.V.Selvaraj 21.A.Chakrabani 22.L.Elumalai 23.D.Murugan 24.A.Madavan 25.P.Rajendran 26.P.Deivasigamani 27.R.Mani 28.S.David 29.M.Raju ... Respondents Prayer: Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorari to call for the records on the file of the first respondent and to quash the impugned common award dated 30.11.2004 made in I.D.Nos.435 to 462 of 1997. For Petitioner : No Appearance For Respondents : R1 Court Mr.S.Kumaraswamy for R2, R3, R5 to R18, R20 to R29 No Appearance for R4 and R19 O R D E R
On 22.06.2018, when the matter was taken up for hearing, there was no representation for the petitioner. Hence the writ petition was directed to be listed under the caption 'for dismissal' on 27.06.2018.
2.Today, even though the matter is listed under the caption 'for dismissal' there is no representation for the petitioner. Hence, this writ petition is dismissed for non prosecution. No costs. Consequently, the connected miscellaneous petition is also closed.
27.06.2018 pri Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No To
1.The Presiding Officer, II Additional Labour Court, Chennai.
M.DHANDAPANI,J.
pri W.P.No.45487 of 2006 And M.P.No.1 of 2006 27.06.2018